MUKESH Vs. CHAMAN LAL & ORS

JUDGEMENT

(1.) The present appeal is filed seeking to enhance the compensation as awarded in the Award dated 6.3.2012. The brief facts are that the claimant Mukesh on 09.07.2006 was driving his motorcycle and Sukhpal was sitting as a pillion rider. They were proceeding towards Delhi. At village Daluhera, U.P. they were hit by a tempo stated to be driven at a very high speed in a rash and negligent manner. The appellant fell down and sustained serious injuries. Pillion rider Sukhpal expired in the accident.

(2.) Based on the evidence on record the Tribunal held that the accident took place due to the rash and negligent driving of the tempo driven by respondent No.1.

(3.) On compensation the Tribunal awarded the following compensation:- <FRM>JUDGEMENT_725_LAWS(DLH)9_2014.html</FRM>